JANNAT Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is an accused in case FIR No. 139 of 2022, dtd. 22/8/2022, registered under Sec. 22 of the Narcotic Drugs and Psychotropic Substances Act, (for short 'NDPS Act', at Police Station, Majra, District Sirmaur, H.P. She is in custody since 22/8/2022.

(2.) The case against petitioner is that on 21/8/2022, police received secret information at about 8.00 p.m. to the effect that petitioner was indulging in trade of Narcotic drugs. Her husband Malkhan Shah and father-in-law Jambil Shah were already in custody in similar offence. Police searched the house of Malkhan Shah, where petitioner was found present with her children. Commercial quantity of capsules and tablets with salts violating the provisions of NDPS Act were recovered. The case was registered and petitioner was taken in custody.

(3.) The investigation in the case is complete. Petitioner is facing trial before learned Special Judge. After framing of charge, one prosecution witness has already been examined.